Section 10(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)Notwithstanding anything contained in any law for the time being in force, the permission referred to in sub-section (1) shall not be granted otherwise than in conformity with the provisions of the draft or final plan and no permission, if granted shall be construed to confer any legal right whatsoever on the person seeking the permission.
